Arjun & Ors. vs State Of U.P.
2011 Latest Caselaw 2301 ALL

Citation : 2011 Latest Caselaw 2301 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Arjun & Ors. vs State Of U.P. on 10 June, 2011

Bench: Devi Prasad Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 1070 of 2011
 

 
Petitioner :- Arjun & Ors.
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- K.K. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

Vakalatnama filed by Sri Sirees Kumar Srivastava, on behalf of the complainant, is taken on record.

As prayed by the learned Additional Government Advocate, four weeks time is allowed to file objection to the bail application. One week's time is allowed to file rejoinder affidavit.

List in the second week of July, 2011.

Record be also summoned.

Order Date :- 10.6.2011

Rajneesh AR-PS)

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